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State of Assam - Section

Section 12 in Fishery Rules

12.

Except those referred to in sub-rule 8 (b) above, all registered fisheries shall be settled under tender system of sale in place of sale by auction :Provided that the State Government may settle any registered fishery otherwise than under tender system with fishery co-operative society formed with 100 per cent actual fishermen of the fishing population in the neighbourhood of the fishery concerned and belonging to the Scheduled Castes of the State or Maimal Community of the Cachar District at a revenue calculated and for a period decided by the State Government from time to time.